Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 17 in The U.P. Entertainments and Betting Tax Act, 1979 17. Licence for bookmaker . - No person shall act as a bookmaker unless he obtains a licence from the District Magistrate in the form and manner prescribed.
